REGENT COMPUTRONICS PVT. LTD.

Bhaskarjit Phukan Appellant

V/S

NATIONAL INVESTIGATION AGENCY Respondents

Referred Judgements :-

STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
DESTRUCTION OF PUBLIC AND PRIVATE PROPERITES VS. STATE OF A P [REFERRED TO]
STATE OF KERALA VS. RANEEF [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
DHIRENDRA CHANDRA DAS VS. STATE OF ASSAM [REFERRED TO]
ROJEN BORO VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]
KOSHY JACOB VS. UNION OF INDIA [REFERRED TO]
KODUNGALLUR FILM SOCIETY & ANR VS. UNION OF INDIA & ORS [REFERRED TO]
NATIONAL INVESTIGATION AGENCY VS. ZAHOOR AHMAD SHAH WATALI [REFERRED TO]
PRADEEP RAM VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) The Court is conscious of the observations made by the Supreme Court of India in the case of State of Rajasthan Vs. Balchand , 1977 AIR(SC) 2447: (1977) 4 SCC 308, which is quoted below:-

(2.) Heard Mr. P.J. Saikia, learned counsel for the appellants. Also heard Mr. D. Saikia, learned senior counsel, assisted by Mr. Sathya Narayana learned standing counsel for the respondent.

(3.) This appeal under section 21 of the National Investigating Agency Act, 2008 (hereinafter referred to as the "NIA Act" for short) is directed against the impugned order dated 08.07.2020, passed by the learned Special Judge, NIA, Assam in Misc. Case (NIA) No. 10/2020, thereby rejecting the prayer for bail to the appellants.

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BHASKARJIT PHUKAN Vs. NATIONAL INVESTIGATION AGENCY

Referred Judgements :-

JUDGEMENT

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